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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(3) in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974

(3)Subject to the provisions of this Order internees of Class I and Class II shall ordinarily be treated in the same manner as laid down in the Jail Manual, for the time being in force, for prisoners placed in Class B or superior Class and C or ordinary class respectively.